(1.) This appeal is directed against the judgment and order of the learned single Judge in Writ Petition No.3953 of 1991 whereby and whereunder the writ petition filed by appellant-writ petition herein was dismissed,
(2.) The appellant, admittedly, is a purchaser of a land to an extent of Ac.06 gts. in S.No. 132 of Mutrajpaly village, Medak District from one Chakali Peda Balaiuh. According to him, he was not aware of the notification issued by the Government under Section 4(1) of the Land Acquisition Act. He was also not aware of the award passed in the acquisition proceedings. As such, even after publication of the award he could not question the notification issued under Section 4(1) of the Act.
(3.) The learned Counsel for the appellant submits that although the award cannot be questioned, if the notification is vitiated by reason of non-publication of the same in two newspapers as required under Section 4 of the Act, the writ petition would be maintainable.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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